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[Cites 0, Cited by 0] [Section 3BB] [Entire Act]

State of Karnataka - Subsection

Section 3BB(5) in Karnataka Tax on Entry of Goods Act, 1979

(5)Where any amount is collected by way of tax or purporting to be by way of tax in contravention of section 3A at any time before the commencement of the Karnataka Taxation Laws (Amendment) Act, 1994 the provisions of sub-sections (3) and (4) shall apply to such amounts collected.]